Sridhara D G vs Nagaraja H D C
2022 Latest Caselaw 12440 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF OCTOBER 2022

                            BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.1254 OF 2019

BETWEEN:

Sridhara D.G
S/o. Ganapathi Bhat,
Aged about 50 years,
R/at Nagalingeshwara Swamy Temple
Chowdikan, Battempllappa,
Alagerimandri village,
Haridravathi post,
Hosanagara taluk,
Shimoga District.
                                                   .. Petitioner

 ( By Sri. Suresh M., Advocate )

AND:

Nagaraja H.D.C
S/o. Danappa Gowda,
Aged about 42 years,
Occ: Agriculture,
R/at Haridravathi Village and post,
Hosanagara taluk,
Shimoga District.
                                                .. Respondent

       This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to setting aside the
judgment dated 14.06.2019 passed in Crl.A.no.10034/2018 on
the file of the Vth Additional District and Sessions Judge, at
Shivamogga sitting at Sagar, confirming the conviction
judgment passed by the Additional Civil Judge and JMFC
                                             Crl.R.P.No.1254/2019
                             2


Hosanagara dated 28.09.2018 and acquit the petitioner by
allowing this revision petition.


      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                          ORDER

Learned counsel for the petitioner, who is physically

present, files a memo seeking withdrawal of this petition.

In view of the memo and supporting submission, the

petition stands dismissed as not pressed.

Sd/-

JUDGE

SKS